Section 2(1) in Tamil Nadu Municipal Service Rules, 1970
(1)"Appointed to a service" - A person is said to be "appointed to a service" when, in accordance with these rules or in accordance with the rules applicable at the time, as the case may be, he discharges for the first time the duties of a post borne on the cadre of such service or commences the probation, instruction or training, if any, prescribed for members thereof;
